State vs Satyanarain
2022 Latest Caselaw 7626 Raj

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR

                                                   S.B. Criminal Appeal No. 720/1998

                                   State
                                                                                                     ----Appellant
                                                                      Versus
                                   Satyanarain
                                                                                                   ----Respondent


                                   For Appellant(s)         :     Mr. AR Choudhary, PP
                                   For Respondent(s)        :



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   20/05/2022

                                         Learned Public Prosecutor has pointed out very serious

                                   irregularities in the judgment of learned trial court, which includes

                                   ignoring the basic fact of injury to the minor and also the sexual

                                   assault.

                                         However, since the counsel for the respondent is not present,

                                   therefore, it will be appropriate to hear the appeal in his presence.

                                         List the matter in the month of July, 2022.



                                                                (DR.PUSHPENDRA SINGH BHATI), J.

32-Sudheer/-

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